POONAM KHANDELWAL Vs. PANKAJ KHANDELWAL

JUDGEMENT

(1.) Heard Shri N.S. Ruprah, learned counsel for the appellants on the question of admission.

(2.) This is tenants' second appeal having lost from both the Courts below.

(3.) The plaintiff filed suit for eviction that his sons have become major and are sitting idle, therefore, plaintiff required the suit accommodation to start the business of electrical goods for his sons as envisaged under section 12(1)(f) of the M.P. Accommodation Control Act, 1961 (hereinafter referred to as "the Act).